Khushi Ram vs State Of Haryana And Another
2023 Latest Caselaw 18707 P&H

                                                         Neutral Citation No:=2023:PHHC:138114




CWP-24304-2023                  2023:PHHC:138114                           1

           IN THE HIGH COURT OF PUNJAB AND HARYANA
                        AT CHANDIGARH


(109)                           CWP-24304-2023
                                Date of Decision : October 30, 2023


Khushi Ram                                                 .. Petitioner



                                Versus

State of Haryana and another                               .. Respondents

CORAM: HON'BLE MR. JUSTICE HARSIMRAN SINGH SETHI

Present: Mr. Samrat Malik, Advocate, for the petitioner.

Mr. Pankaj Middha, Addl. Advocate General, Haryana.

HARSIMRAN SINGH SETHI J. (ORAL)

1. Learned counsel for the petitioner submits that the petitioner

had rendered 12 months service before he superannuated and the claim of

the petitioner is squarely covered by the judgment of the Hon'ble Supreme

Court of India in Civil Appeal No.2471 of 2023 titled as The Director

(Admn. & HR) KPTCL and others vs. C.P. Mundinamani and others,

decided on 11.04.2023 and similar benefit has already been extended to the

similarly situated employees while deciding CWP No.30301 of 2018 titled

as Bhakti Narain and others vs. State of Haryana and another, decided on

23.08.2023 (Annexure P-3), hence, the petitioner is also entitled for the

grant of increment for rendering 12 months service prior to the retirement.

2. Learned counsel for the petitioner further submits that the

grievance raised in the present petition has already been raised by the

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Neutral Citation No:=2023:PHHC:138114

petitioner through a representation dated 18.08.2023 (Annexure P-1), which

is still pending consideration with the respondents and the petitioner will be

satisfied at this stage in case a time bound direction is issued to the

respondents to decide the said representation by passing an appropriate

speaking order.

3. Notice of motion.

4. Mr. Pankaj Middha, learned Addl. Advocate General, Haryana,

who is present in the Court, accepts notice on behalf of the respondents.

5. Learned counsel for the respondents submits that in case the

representation dated 18.08.2023 (Annexure P-1) has been received in the

office concerned and is still pending, the same will be decided by the

respondents within a period of eight weeks of the receipt of copy of this

order and in case after the passing of the speaking order, any relief is to be

extended to the petitioner, the same will also be extended to the petitioner

within a further period of four weeks.

6. Learned counsel for the petitioner submits that keeping in view

the statement of learned counsel for the respondents, the present writ

petition may kindly be disposed of having been not pressed any further.

7. Ordered accordingly.

October 30, 2023                         (HARSIMRAN SINGH SETHI)
harsha                                          JUDGE


            Whether speaking/reasoned : Yes/No
            Whether reportable       : Yes/No




                                                          Neutral Citation No:=2023:PHHC:138114

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